ZIAULLA S/O. KHADAR FRUIT MERCHANT Vs. A. DADAPEER, MAJOR, S/O. ABDUL BASHEER AND THE BRANCH MANAGER ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) <DJG>N.ANANDA, J.</DJG> This is a claimant's appeal for enhancement of compensation.

(2.) HEARD Sri Patel D. Karegowda, learned Counsel for claimant and Sri Ashok N. Patil, learned Counsel for Insurance Company.

(3.) THE tribunal, taking into consideration, the number and nature of injuries, consequent pain and suffering, duration of treatment, amount incurred for treatment, lose of earning capacity during laid up period and also loss of future earnings, has awarded compensation of Rs. 76,700/ - under following heads: ...[VERNACULAR TEXT OMITTED]...